Section 2(p) in Employees' State Insurance (General) Regulations, 1950
(p)["Branch office"] [ Substituted by Noti. N0. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).] and "regional office" shall mean, according to the context, such subordinate office of the Corporation, set up at such place and with such jurisdiction and functions as the Corporation may, from time to time determine;
